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State of Madhya Pradesh - Section
Section 626 in Criminal Courts - Rules and Orders
626. The following returns shall be submitted by Sessions Judges to the High Court in the forms and on the dates shown against them.
| Name of return | No. of form on Schedule | Date of submission |
| (1) | (2) | (3) |
| I.-Tribunal statement | V-47 | |
| II.-Offence statement | V-48 | |
| III.-Statement of miscellaneous Proceedings | V-49 | |
| IV.-Trial and duration statement | V-50 | |
| V.-Punishment statement | V-51 | Annually (15th February). |
| VI-A.-Appeal statement | V-52 | |
| VI-B.-Revisional statement | V-53 | |
| VII.-Fine account | V-54 | |
| IX.-Statement of jurors and assessors | V-59 | |
| Proposed dates of Sessions | V-45 | Annually (15th November). |
| Return of original and appellate work. | V-44 | Quarterly (3rd February, May, August and November). |